Umakanta Parida vs State Of Odisha & Others
2023 Latest Caselaw 13251 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C ) No.34354 of 2023
             Umakanta Parida           ....          Petitioner
                                                   Mr. D.K. Mohapatra, Adv.

                                           -versus-

             State of Odisha & Others         ...                 Opp. Parties
                                                               State Counsel

                                   CORAM:
                      JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

Order 19.10.2023 No

1. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. The present Writ Petition has been filed with the following prayer:-

"Issue a writ of Mandamus directing the opp. parties to sanction and release the trained graduate scale of pay w.e.f 01.08.2013 i.e. the date of attaining 48 years of age in the light of the judgment passed by the Hon'ble Court in case of Radharani Samal Vs. the State of Orissa reported in 2017 (I) ILR CUT 546 within a reasonable time to be stipulated by this Hon'ble Court."

4. Taking into account the submissions made, the Petitioner is permitted to make a fresh representation before Opp. party No.2 in that regard within a period of two weeks from today.

5. It is observed that if such a representation is filed by the Petitioner ventilating his grievances, the same shall be considered and disposed of by Opp. party No.2 in accordance with law within a period of three months from the date of receipt of such representation.

// 2 //

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

sangita

Signature Not Verified Digitally Signed Signed by: SANGITA PATRA Reason: authentication of order Location: high court of orissa, cuttack Date: 19-Oct-2023 19:00:43